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State of Haryana - Section

Section 21 in Haryana Council of Homoeopathic System of Medicine Staff Regulations, 1996

21. Allotment of residential accommodation to the staff.

[Section 54]. - The employees of the Council may be allotted by the Council such residential quarters as may be available to their status on payment of rent prescribed for Haryana Government employees. In the alternative the employees will be paid house-rent allowance at the rates admissible to Government employees.